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State of Andhra Pradesh - Section

Section 101 in Criminal Rules of Practice and Circular Orders, 1990

101. Presentation of Appeals:

- Petitions of appeals from the convictions and orders passed by a Magistrate may be filed in the Court of Sessions by delivering the same to the Chief Ministerial Officer of that Court at any time during office hours. The said Officer shall at once endorse on the document the date of presentation and the serial number.